Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 21 in Punjab Habitual Offenders (Control and Reform) Act, 1952

21. [ Penalty for breach of such duties. [Act XLV of 1860.]

- Any person who fails to comply with the requirements of Section 20 shall be deemed to have committed an offence punishable under the first part of Section 176 of the Indian Penal Code.]